Section 386 in Rajasthan Land Revenue (Land Records) Rules, 1957
386. Registers of Nazool.
(a)The Land Records Department has nothing to do with property vested in the State and in the possession of the Central Government such as Military, Postal and Telegraph or the Forest and Irrigation Departments, which are all expected to keep their own record and their respective control. All Nazool lands or buildings situated with the limits of the municipality are also outside the jurisdiction of the Land Records Department. All other State land, whether administered as a State property under the control of the Board of Revenue or managed as Nazool by any of the Government Departments, other than the Forest and the Irrigation Departments or entrusted as Nazool to the statement of a local body, such as the District Board, is required to be recorded by the Land Records Department in the register known as Register of Nazool to be opened on Form O-15.(b)(i)Detailed instructions for the preparation and maintenance of this register are given in paragraph 227. The columns of the register are self-explanatory. The register is prepared Tehsil-wise and entries are ground by villages. Entries in this register are made only in respect of those villages where property vested in the State, of one description or the other exists. An alphabetical index of the villages contained in the register is given on the first page. Plans of plots are essentials and must be attached with the Nazool register. Mistakes are more common in this register than others and greater attention should, therefore, be paid in the course of inspection of this important record. While examining it the inspecting officers should see whether register is complete and up-to-date: whether acquisitions and alienations are promptly and correctly recorded, whether the index is complete and whether the properly entered in it, is of the description for the record of which this register is intended.(ii)Whether encroachments on the property vested in State are promptly reported and duly removed and whether there are any plots or buildings which can be let out with advantage to the Government, but have not been let out.
